MUKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following :

(2.) Briefly stating the facts, giving rise to the present petition, as per the prosecution story, are that on 11/8/2021, respondent No.2/complainant, who is a student of L.L.B second semester in Himachal Pradesh University, Shimla, made a complaint against the petitioners, wherein it has been alleged that when she was talking to the students in connection with entrance examination of Arts Block, the petitioners, who are members of ABVP student organization, came there and started staring and taunting her. Even, after completion of entrance examination, when she went to take her meal, the petitioners were already there and passed comments on her and when she opposed, they misbehaved with her. On the basis of statement of the complainant, FIR in question was registered. Now, the parties have entered into a compromise, vide Compromise deed dtd. 12/9/2021 (Annexure P-2) stating therein that the complainant does not want to pursue the case against the petitioners. Hence, the present petition.

(3.) Learned counsel for the petitioners has argued that as the parties have compromised the matter, no purpose will be served by keeping the proceedings against the petitioner and the FIR/Challan, may be quashed and set aside.